Section 11 in The Orissa Kendu Leaves (Control of Trade) Rules, 1962
11. If the purchaser is guilty of any breach of the terms and conditions of this Agreement, it shall be open to Government to terminate his Agreement by giving him 15 days' notice. On such termination the purchaser shall be liable to pay the difference between the price payable by him and the price that will be obtained by selling the goods in the market, if the same is less than the amount payable by the purchaser. The Divisional Forest Officer shall also be entitled to assess such compensation as he deems proper for any breach of the terms and conditions of the Agreement subject to an appeal to the Conservator of Forests, preferred within 15 days from the date of order of the said Forest Officer. Any decision so arrived at, shall be final and conclusive between the parties.
